GAJANAN PARASHRAM RATHOD Vs. SUREKHA GAJANAN RATHOD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) The applicant/husband has preferred this criminal revision application against the order of the learned Additional Sessions Judge, Basmathnagar passed in Criminal Appeal No.3 of 2014, dtd. 26/7/2018.

(3.) The 'petitioner' would be referred to as the 'respondent' and the 'respondent' would be referred to as the 'applicant' hereinafter.